TAMILNADU ELECTRICITY BOARD Vs. ARUPPUKOTTAI SRI JAYAVILAS LTD

JUDGEMENT

(1.) THE Chairman, the Member (Distribution) and the Superintending Engineer of the Tamil Nadu Electricity Board, are the appellants herein.

(2.) THE challenge in the Writ Appeal is to the order of the learned single Judge, who by the impugned order dated 25. 2. 1999, passed in W. P. No. 2389 of 1998, while setting aside the order of the second appellant dated 30. 12. 1997, directed the appellants to treat the 'b' Unit of the respondent as a 'new industry' and to pass appropriate orders and to take consequential steps for the grant of tariff concession.

(3.) BRIEF facts which are required to be stated are as follows: